Section 40 in The United Provinces Indian Medicine Act, 1939
40. [ [Substituted by U. P. Act No. 35 of 1975, Section 9 (w.e.f. 13-8-1975).]
Except with the special sanction of the State Government, no person other than a Vaidya or Hakim who has qualified himself or herself from an institution affiliated to the Board who holds a degree in Ayurvedic or Unani-Tibbi Systems of medicine from a University established by law in Uttar Pradesh, and is a domiciled resident of this State, shall be competent to hold an appointment as medical officer of health or as physician or other medical officer in an Ayurvedic or Unani hospital, infirmary, dispensary or lying-in hospital maintained by or under the control of the State Government or a local authority:Provided that Vaidya and Hakims in the employ of the State Government or a local authority specified above on the date on which this Act comes into force shall continue to hold the said appointment.]
